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[Cites 0, Cited by 0] [Section 17A(2)] [Section 17A] [Entire Act]

State of Maharashtra - Subsection

Section 17A(2)(ii) in Nagpur rules Relating to the Election of Councillors

(ii)a voting paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.